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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Maharashtra - Subsection

Section 19(2)(g) in The Maharashtra Labour Welfare Fund Act, 1953

(g)the duties and powers of the Inspectors and the conditions of service of the Welfare Commissioner and Inspectors [* * *] [The words 'and other staff' were deleted by Maharashtra 16 of 1971, Section 10(1).] appointed under this Act;
(ga)[ the delegation of the powers and functions of the Board to the Welfare Commissioner and the conditions and limitations subject to which the powers may be exercised or functions discharged;] [This clause was inserted by Bombay 16 of 1956, Section 2.]